Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 86] [Entire Act] State of Madhya Pradesh - Subsection Section 86(4) in The M.P. Municipalities Act, 1961 (4)The State Government may transfer any member of the State Municipal Service from one Council to another Council.] [Substituted by M.P. Act No. 32 of 1967.]
